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Rajasthan High Court: Authorities Cannot Permit Land Conversion Against the Master Plan - (20 Jul 2026)

PROPERTY

Rajasthan High Court ruled that authorities cannot permit land use, conversion, regularisation or grant pattas in violation of the Master Plan, holding that land notified as a Green Belt must be governed strictly by its provisions, failing which such actions are liable to be quashed.

Tags : LAND; MASTER PLAN; PERMIT  

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